CARONA LIMITED Vs. ARUNCHANDRA HIRALAL KAPADIA

JUDGEMENT

(1.) HEARD Shri R. R. Mantri, learned counsel for the petitioners and Shri P. M. Shaha, learned senior counsel holding for Shri s. V. Gangapurwala and Shri M. N. Nawandar, learned counsel for the re- spondent.

(2.) PERUSED the Judgments of both the courts below and also the material produced by the parties.

(3.) THIS revision application arises out of the proceedings initiated by the respondent/landlord before Rent Controller, Aurangabad for seek- ing possession of shop premises admittedly let out to petitioners as ten- ant under the Hyderabad Houses ( Rent, Eviction and Lease ) Control Act, 1954 ( hereinafter referred to for brevity's sake as 'hyderabad Rent Act' ).